- (1.) Heard Sri R.C. Saxena-Petitioner-in person and Sri Sudeep Seth, learned Counsel for the Opposite Party No. 6 and Sri M.B. Singh, learned Counsel for the opposite party No. 4.
(2.) The matter relates to the election of Bar Association and there is urgency in the matter, therefore, with the consent of learned Counsel for the parties, it is being disposed of with the assistance of the Counsels and Members of the Bar.
(3.) Petitioner-R.C. Saxena, who claims to be a member of Central Administrative Tribunal Bar Association, Lucknow, has approached this Court under Article 226 of the Constitution of India with the prayer that opposite party No. 4 may be directed to hold the election of the Central Administrative Tribunal Bar Association, Lucknow as per provisions of Sub-section 2 of Section 25 of the Societies Registration Act. Further, it has been prayed that an Elder Man Committee may be appointed for holding the election as per the procedure established by law or following/adopting the bye-laws/guidelines of either Central Administrative Tribunal Bar Association, Lucknow, if any, or U.P. Bar Association.;